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Judgment
ORDER
By Hon’ble Mr. D.S.MAHRA, Member (J)
Learned counsel for the applicant states that applicant has been regularized w.e.f. 2013. However, the benefit of his past services has not been given to him. Learned counsel for the applicant further submits that he has made several representation before the respondents, but nothing has been communicated to him. He further submits that he would be satisfied, if a direction is given to the respondents to treat this O.A. as representation of the applicant and dispose of the same by passing a speaking order, within a time frame.
Learned counsel for respondents submits that a direction may be issued by this Tribunal to decide the case of the applicant as per rules.
In view of the limited prayer made by the learned counsel for the applicant, O.A. is disposed off at the admission stage with direction to the respondents/ competent authority to consider the case of applicant for grant of benefit of his past service, treating the present O.A. as representation of the applicant and dispose off the same, by passing a Reasoned and Speaking order in accordance with rules and in the light of the judgment rendered by the Hon’ble Apex Court in the case of The State of Gujarat and others Vs. Talsibhai Dhanajibhai Patel (Petition for Special Leave to Appeal (C ) No. 1109/2022 decided on 18.2.2022, within a span of 4 weeks from the date of receipt of a certified copy of this order and decision so taken shall be communicated to the applicants forthwith.
We have not entered into the merit of the case.
No order as to costs.